Section 11B(3) in The Patents (Amendment) Act, 2002
(3)In case of an application in respect of a claim for a patent covered under sub- section (2) of section 5, a request in the prescribed manner for examination shall be made by the applicant or any other interested person within a period of twelve months from the 31st day of December, 2004 or within forty- eight months from the date of the application, whichever is later.
